Paramjit Singh Yadav vs State of Haryana

M.L. Singhal, J.—Crl. Misc. 30842/1998 is allowed and the accompanying documents thereto are taken on record.

Heard.

Petitioner is the father-in-law of Smt. Shashi Yadav. Smt. Shashi Yadav daughter of Shri Dharam Singh Yadav was married to Ved Parkash Yadav son of Paramjit Singh Yadav, co-accused on 3rd December, 1997 at Ballabgarh. Smt. Shashi Yadav was given considerable dowry in her marriage. Rs. 10-12 lacs were spent by her parents. So much so, whatever compensation had been obtained by her father on account of acquisition of the land of village Karter Puri had been spent by him. Still, Shashi Yadav''s father-in-law Paramjit Yadav, mother-in-law Ramodevi, her husband Ved Parkash, and husband''s younger brother Vinay were not satisfied with the dowry brought by her in marriage and they started taunting and harassing her saying that her father had received considerable amount on acquisition of land but he had not given them adequate dowry and further the amount of Rs. 2,25,000/ - given for the purchase of car was not adequate for the purchase of Esteem car. Eventually, she was told to bring Rs. 3 lacs from her father if she meant her comfortable stay in the matrimonial home. Their demands were ever increasing. When she expressed her inability to satisfy their lust for money saying that her father had already spent adequate money on her marriage, she was given slaps, fists and danda blows by all of them. Jewellery belonging to her was also snatched from her. On the statement of Smt. Shashi Yadav, Case F.I.R. No. 609 dated 25,8.1998 was registered at P.S. City Ballabgarh under Sections 498-A, 406, 506, Indian Penal Code.

Through this Crl. Misc. No. 36185-M of 1998, Shashi Yadav''s father-in-law Paramjit Singh Yadav is claiming anticipatory bail. In these cases, the thrust of the investigation usually is to recover the articles of dowry alleged to have been given by the bride side in marriage to the bride-groom side. Learned Counsel for the petitioner states that almost every article of dowry was taken into possession by the police and the articles of dowry listed in Annexure P2 were taken into possession by the police. He further states that if any article given in marriage is still lying with them, that will also be handed over to the police for being made over further to Smt. Shashi Yadav.

Keeping in view that Paramjit Singh Yadav is the father-in-law of the bride (Smt. Shasi Yadav) and if there be any other article of dowry that might be lying with either of the accused, will be made over to Smt. Shashi Yadav, I feel anticipatory bail should be allowed to the petitioner. It is, therefore, ordered that in event of arrest, the petitioner shall be admitted to bail in the sum of Rs. 20,000/- together with personal bond and surety bond of the said amount. Petitioner shall join the investigation. He shall assist the Investigating Officer in the recovery of articles of dowry.